TATA SKY LTD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties, the Writ Petitions are taken up for disposal at the admission stage.

(2.) HEARD Mr.Arvind P.Datar, learned Senior Counsel appearing for the petitioner and Mr.A.R.Jaya Prathap, learned Government Advocate who took notice for the respondent.

(3.) THE case of the petitioner in a nut-shell is as follows: